BIBI HASRAT @ HASRAT Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Dr. Manoj Kumar, learned counsel appearing on behalf of the petitioner and learned counsel appearing on behalf of the State.

(2.) This application has been filed for quashing the order dated 04.12.2006 passed by the learned Sub-Divisional Judicial Magistrate, Bhagalpur in a case arising from Kotwali (Tetarpur) P.S. Case No. 711 of 2005 for offence punishable Under Sections 498A, 323 and 406/34 of the Indian Penal Code and Sections 3/4 of the Dowry Prohibition Act.

(3.) The case has been instituted at the instance of the opposite party no. 2 against her husband and other family members. The petitioner happens to be the maternal sister-in-law of the informant opposite party no. 2.